(i)The remuneration of a headman in an estate or sub-division of an estate, owned chiefly or altogether by Government shall be such c portion of the village officers cess or of the income accruing to Government from the estate as may be sanctioned by the Financial Commissioner.(ii)In other estates the remuneration of a headman shall be the remuneration appointed when the land-revenue of the estate was last assessed.(iii)In any case not provided tor by sub-section (i) and (ii), a headman shall receive a portion of the village cess equal to five per cent of the land-revenue for the time being assessed on the estate or portion of the estate in which he holds office whether the assessment is leviable or not.(iv)The collector may at any time revise and alter the existing arrangements in an estate regarding the collection of the land-revenue by the different headmen and the division of the remuneration between them.Chief Headman
